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Madhya Pradesh High Court judgments, 2008

885 judgments · page 8 of 45

High Courts22 Sept 2008Dismissed

Bhola Vs State of M.P. and Others

Madhya Pradesh High Court · (2009) ILR (MP) 377 : (2009) 1 MPHT 383 : (2009) 1 MPJR 172 : (2008) 4 MPLJ 621

Constitution of India, 1950 — Article 20, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 116, 151Penal Code, 1860 (IPC) — Section 120B
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High Courts16 Sept 2008Dismissed

Anita Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2009) 1 JLJ 132 : (2009) 1 MPHT 392 : (2005) 2 MPJR 51 : (2009) 2 MPLJ 273

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136, 226, 227
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High Courts16 Sept 2008

In Re: Deepak Agrawal

Madhya Pradesh High Court · (2009) ILR (MP) 272 : (2008) 5 MPHT 106

Criminal Procedure Code, 1973 (CrPC) — Section 156, 190, 196, 200, 201Penal Code, 1860 (IPC) — Section 120B, 124A, 295, 295A
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High Courts16 Sept 2008Allowed

Rakesh Yadav Vs State of M.P.

Madhya Pradesh High Court · (2009) ILR (MP) 563 : (2009) 1 JLJ 285 : (2009) 1 MPHT 43

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145, 25, 27, 32Penal Code, 1860 (IPC) — Section 302, 307, 323, 34
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